Section 3(4) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
(4)The Up-Lokayukt shall be subject to the administrative control of the Lokayukt and, in particular, for the purpose of convenient disposal of investigations under this Act, the Lokayukt may issue such general or special directions as he may consider necessary to the Lokayukt and may withdraw to himself [or may, subject to the provisions of Section 7, make over any case to Up-Lokayukt for disposal:] [Substituted by M.P. Act No. 7 of 1982 (w.e.f. 28-1-1982).]Provided that, nothing in this sub-section shall be construed to authorise the Lokayukt to question any finding, conclusion or recommendation of Up-Lokayukt.
